Rajasthan High Court - Jodhpur
Hindustan Processors Limited vs Union Of India & Ors on 13 April, 2017
Bench: Chief Justice, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 1530 / 2010
Hindustan Processors Limited, Guwardi, Chittorgarh Road,
Bhilwara (Raj.) ----Petitioner
Versus
1. Union Of India through its Secretary, Ministry of Finance,
Department of Revenue, Hudco Vishala Building, 14-B Wing,
6th Floor, Bhikaji Kama Place, New Delhi-110066.
2. The Commissioner, Central Excise, Jaipur-II, N.C.R. Building,
Statue Circle, C-Scheme, Jaipur(Rajasthan).
3. The Customs, Excise & Service Tax Appellate Tribunal
(CESTAT) through its Registrar/Administrator, R.K. Puram,
New Delhi. ----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Sanjeev Johari.
For Respondent(s) : MR. Kuldeep Vaishnav.
_____________________________________________________
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 13/04/2017
1. In view of the decision of the Supreme Court reported as 2015 (326) E.L.T. 209 (SC), Shree Bhagwati Steel Rolling Mills Vs. Commissioner of Central Excise, learned counsel for the respondents does not dispute that the writ petition has to be allowed.
2. The writ petition is accordingly disposed of setting aside the impugned order dated August 04, 2009.
3. No costs.
(DR.PUSHPENDRA SINGH BHATI)J. (PRADEEP NANDRAJOG)CJ. Ashutosh/08